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[Cites 0, Cited by 0] [Section 143(2)] [Section 143] [Entire Act]

State of Gujarat - Subsection

Section 143(2)(n) in Gujarat Prohibition Act, 1949

(n)regulating the printing, publishing or otherwise displaying or distributing any advertisement or other matter [***] [The word 'commending' was deleted by Bombay 26 of 1952, Section 51(3)(a).] soliciting the use of, or offering any intoxicant [hemp, rotten gur or ammonium chloride] [These words were substituted for the words 'intoxicant or hemp' by Gujarat 9 of 1978, Section 16 (7).] or calculated to encourage or incite any individual or class of individuals or the public generally to commit an offence under this Act or to commit a breach or evade the provisions of any rule or order made thereunder or the conditions of any licence, permit, pass or authorisation issued thereunder;